MAHANTESH BILAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dtd. 23/7/2025 passed in PCR No.Nil of 2025 (now numbered as PCR No.24/2025) by the LXXXI Additional City Civil and Sessions Judge, Bengaluru (CCH 82), accused No.1 has preferred Crl.P.No.11573/2025 and accused Nos.3 and 4 have preferred Crl.P.No.11571/2025.

(2.) For the sake of convenience, the parties are referred to as per their status before the trial Court.

(3.) Accused No.1 is the Energy Minister for the State of Karnataka and Chairman of Bengaluru Electricity Supply Company Limited (BESCOM). Accused No.3 was the Managing Director of BESCOM and accused No.4 was a Director of BESCOM. Petitioners are Members of Legislative Assembly from the opposition party in the State of Karnataka.